NARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 24/5/1996 rendered by the Additional District and Sessions Judge, Nimbaheda in Sessions Case No. 152/1994 whereby, the appellant was held guilty of offence punishable under Sec. 302 of the Indian Penal Code and was sentenced for life imprisonment and fine with default clause.

(2.) The accused was charged and tried for allegedly committing murder of Bhana Gurjar on 21/9/1994 by causing grievous hurt to him on vital parts of his body.

(3.) The facts necessary to be noticed for disposal of the present appeal against conviction, briefly stated, are that on 21/9/1994, a report written by Moti (PW-4) was submitted by Udailal (PW-3) to the Police Station Bhadsora stating, inter alia, that body of Bhana Gurjar was lying on the road and Police was requested to come to the place of occurrence and take required action. The SHO of Police Station Bhadsora, District Chittorgarh reached the place of occurrence and undertook the required proceedings. The postmortem of deceased Bhana Gurjar was conducted.